LAWS(HPH)-2011-1-110

PARKASH CHAND Vs. STATE OF H P

Decided On January 04, 2011
PARKASH CHAND Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) BY means of this petition, the petitioner has prayed that he should be given an additional increment on completion of 24 years service in the year 1995 and one additional increment on completion of 32 years service in the year 2003 pursuant to the policy of the State Government as contained in the Assured Career Progression Scheme of the State Government.

(2.) THE stand of the respondent is that the case of the petitioner is not covered under the said scheme since the petitioner has been re-designated as Technician Grade-I in the higher scale of pay though admittedly he has not got any benefit of higher pay since he was already drawing a pay which was on the higher side.

(3.) IN view of the above discussion, the petition is allowed to the limited extent that the petitioner is held entitled to the grant of second proficiency step up in terms of the Assured Career Progression Scheme w.e.f.1995 when he completed 24 years of service. The respondents are directed to refix the pay of the petitioner and also his pension and pay the arrears due and payable to him alongwith interest @ 6% per annum from the date when the amount fell due on or before 31.5.2011. IN case, this amount is not deposited by 31.5.2011 the State shall be liable to pay interest @ 12% per annum. The petition is disposed of in the aforesaid terms. No order as to costs